SUSHMA DADWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition for anticipatory bail has been filed by the petitioner under Section 438 of the Code of Criminal Procedure in case FIR No. 140/2013 dated 20.9.2013 for offences under Sections 451, 354B, 324, 323, 34 of the Indian Penal Code, Police Station Amb. Petitioner claims herself to be innocent. Hence, the present petition. Petitioner had filed Bail Application No. 151 -XXII -13 before the Sessions Judge, Una. He dismissed the same on 18.10.2013.

(2.) MR . Mohit Thakur submits that co -accused, namely, Anil Kumar, Raksha Devi and Devi Singh have been enlarged on bail by this Court on 30.10.2013.

(3.) PETITIONER shall not leave the territory of India without the prior permission of the Court.